H MOHAMED ABRAHIM KALEEL Vs. STATE

JUDGEMENT

(1.) THESE criminal revision cases have been filed against the orders passed in crl. M. P. Nos. 540 and 398 of 2007 in calendar Case No. 509 of 2004 by the Judicial magistrate Court, Pudukottai.

(2.) THE second respondent in Criminal revision Case No. 188 of 2007 as petitioner has filed the petition in question u/s. 91 of the Code of Criminal Procedure and the same has been taken on file in Crl. M. P. No. 540 of 2007 praying to issue search warrant. The Judicial Magistrate, Pudukottai after considering the divergent contentions raised on either side has allowed the same. The revision petitioners as petitioners have filed a petition under Section 239 of the Code of Criminal Procedure and the same has been taken on file in Crl. M. P. No. 398 of 2007 praying to discharge them from the proceedings of Calendar Case No. 509 of 2004. The Judicial Magistrate, Pudukottai after considering the rival contentions raised on either side has dismissed the same.

(3.) SINCE common question of laws and facts are involved, common order is passed in Criminal Revision Case Nos. 188 and 189 of 2007.